Orissa High Court
Dukhi Rout vs State Of Odisha .... Opposite Parties on 19 September, 2025
Author: V. Narasingh
Bench: V. Narasingh
IN THE HIGH COURT OF ORISSA AT CUTTACK
ABLAPL No. 8688 of 2025
Dukhi Rout .... Petitioner
Mr. T.P. Mohapatra, Advocate
-versus-
1. State of Odisha .... Opposite Parties
2. Informant
Mr. S. N. Das, ASC
Mr. S.R. Palai, Advocate
on behalf of Mr. B. Pasayat, Advocate
(Informant)
ABLAPL No. 9907 of 2025
Satya Rout @ .... Petitioner
Satyaban Rout
Mr. T.P. Mohapatra, Advocate
-versus-
1. State of Odisha .... Opposite Parties
2. Informant
Mr. S. N. Das, ASC
Mr. S.R. Palai, Advocate
on behalf of Mr. B. Pasayat, Advocate
(Informant)
CORAM: JUSTICE V. NARASINGH
ORDER
19.09.2025 Order No. Page 1 of 4
02. 1. Since both the ABLAPLs relate to the same FIR, on the consent of the parties, they are taken up together and disposed of by this common order.
2. Heard learned counsel for the Petitioners and learned counsels for the State as well as informant.
3. The Petitioners are seeking pre-arrest bail in connection with G.R. Case No.35 of 2025 pending in the Court of learned Addl. Dist. & Sessions Judge- CumSpl. Court under (POCOS) Act, Puri arising out of Puri Sadar P.S. Case No.183 of 2025 for commission of offence punishable under Sections 126 (2), 296, 351(2), 3(5) of I.P.C and read with Section under Section- 12 of POSCO Act.
4. It is submitted by the learned counsel for the Petitioner that the Petitioner in ABLAPL No.8688 of 2025 has been arrayed as an accused because she is related to the principal accused, the Petitioner (Satya Rout @ Satyaban Rout) in ABLAPL No.9907 of 2025.
5. It is further submitted by the learned counsel for the Petitioner that false allegations have been made against the Petitioner in ABLAPL No.9907 of 2025 and it is a consensual relationship.
6. Mr. S.R. Palai, learned counsel appearing for the informant on behalf of the counsel on record in ABLAPL No.8688 of 22025 submits that taking into account the nature of allegations the Petitioners ought not to be protected by pre-arrest bail.
Page 2 of 47. Learned counsel for the State also opposes the prayer for pre-arrest bail.
8. This Court perused the statement of the victim recorded under Section 183 of BNSS.
9. Taking note of the same, this Court is not inclined to entertain the application for pre-arrest bail of the Petitioner in ABLAPL No.9907 of 2025. However, in the event the Petitioner (Satya Rout @ Satyaban Rout) in ABLAPL No.9907 of 2025 surrenders before the learned Court in seisin in the aforesaid case and moves an application for his release on bail, the same shall be considered on its own merit.
10. The ABLAPL in respect of the Petitioner in ABLAPL No.9907 of 2025 is accordingly disposed of.
11. So far as the Petitioner in ABLAPL No.8688 of 2025 is concerned, taking into account the nature of allegations and the punishment prescribed, this Court directs that on surrendering within three weeks hence and moving for bail, the Petitioner (Dukhi Rout) in ABLAPL No.8688 of 2025 shall be released on bail by the learned Court in seisin on such terms as deemed just and proper.
12. It is needless to state that the Petitioner in ABLAPL No.8688 of 2025 shall cooperate with the ongoing investigation.
Page 3 of 413. Accordingly, the ABLAPL in respect of the Petitioner in ABLAPL No.8688 of 2025 stands disposed of.
(V. NARASINGH) Judge Jina Signature Not Verified Digitally Signed Signed by: JINA DIGAL Reason: Authentication Page 4 of 4 Location: High Court of Orissa Date: 20-Sep-2025 20:55:40